(1)The aggregate expenditure incurred in the construction of all docks, wharves, quays, stages, jellies, piers and other works belonging to the Commissioners; also in the purchase of land; also in the construction of offices, warehouse and Other buildings belonging to them within the limits of Calcutta, as defined by the Calcutta Municipal Consolidation Act, 18881 (Ben. Act II of 1888), shall be determined.
